RAMCHANDRA BABYA GORE Vs. GAJANAN SHANKAR PATIL

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the learned Advocates for the parties.

(2.) Appellant is the original O. P. and respondent is the original complainant. (For brevity's sake, parties will be herein-after referred to with their status in the complaint in this judgment.)

(3.) O. P. has filed this appeal against the order dated 7.5.2003, whereby District Forum has proceeded to make the award against the O. P. , ordering to refund sum of Rs.1,05,000/- to the complainant being the amount received from the complainant towards the consideration of the vehicle which O. P. agreed to sell.